MOHAMMAD SALEEM Vs. STATE OF M.P. AND ORS.

JUDGEMENT

(1.) I have gone through records of the case and I find that in this case, original case setup by the petitioner was that he took a loan of Rs.3 Lakhs from respondent No.2 but he could not pay the same. He was being harassed and was being compelled to sign a blank stamp paper of Rs.100/- and was also made to give two blank cheques to the complainant. He, therefore, filed a complaint about his harassment on 21.06.2014. It may, however, be mentioned that neither the number of the stamp paper nor the details of the cheques, which were issued was mentioned in this complaint.

(2.) It was further case of the petitioner that later on, he paid a sum of Rs.4,31,000/- to respondent No.2 on 15.07.2014 in lieu of a loan of Rs.3 Lakhs in presence of two witnesses and also agreed to withdraw the complaint dated 21.06.2014 on also being assured by the respondent No.2 to return the blank stamp papers and also the two blank cheques. It is at this juncture, he mentioned the cheque numbers 691012 of P.N.B. and 038382 of the ICICI Bank.

(3.) It is further alleged that since the cheques were not returned, he lodged a report to the Police. The said report reads as under: